Section 22(13) in Bye-Laws for the State Board of Religious Trusts
(13)To sanction payment out of the trust fund of any arrear of land revenue, cess, rent, rates or taxes due to the Government or any local authority from a registered trust whose trustee refuses or fails to pay and also to recover the same with damages at the rate of twelve and a half percentum in case the failure or refusal to pay was wilful or negligent.
